Date Of Decision: 5Th January vs State Of H.P & Ors
2021 Latest Caselaw 216 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 101 of 2021.

Date of Decision: 5th January, 2021. Geeti Sood .....Petitioner.

Versus State of H.P & ors. ......Respondents.

.

Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioner: Mr. B.C. Negi, Sr. Advocate with Mr. Y.W.

Chauhan, Advocate.

For the respondents: Mr. Hemant Vaid and Mr. Ashwani Sharma, Addl. AGs.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

Heard. The extant writ petition is disposed of, with, a

direction to the respondents concerned, to, within two weeks

hereafter, make a decision on Annexure P-4, in accordance with law,

and, after affording an opportunity of personal hearing to the writ

petitioner. All pending applications stand disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 5th January, 2021. Judge

(raman/CS)

Whether reporters of Local Papers may be allowed to see the judgment?